Dr. Manoj Kumar Saini S/O Shri Prabhu ... vs State Of Rajasthan (2024:Rj-Jp:40468)
2024 Latest Caselaw 5946 Raj/2

Rajasthan High Court

Dr. Manoj Kumar Saini S/O Shri Prabhu ... vs State Of Rajasthan (2024:Rj-Jp:40468) on 24 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40468]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 10624/2022

                                    Dr. Manoj Kumar Saini S/o Shri Prabhu Dayal Saini, Aged About
                                    46 Years, R/o Dhani Bagawali Village And Post Chala Tehsil Neem
                                    Ka Thana District Sikar (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Dy. Secretary To Govt.,
                                               Medical And Health (Group-2) And Panchayati Raj
                                               (Medical) Department, Govt. Of Rajasthan, Secretariat,
                                               Jaipur
                                    2.         Director (Public Health), Medical And Health Service,
                                               Rajasthan, Swasthya Bhawan, Tilak Marg, C-Scheme,
                                               Jaipur
                                    3.         Chief Medical And Health Officer, Jhunjhunu.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Giriraj Rajoriya for Mr. Sandeep Kalwaniya For Respondent(s) : Mr. Yash Joshi for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

24/09/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 21.07.2022 passed by this

Court is made absolute.

2. The respondents are at liberty to pass a fresh transfer

order qua the petitioner as per Rules if the administrative

exigency so warrants.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/14

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